Section 27(1) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
(1)Every application for a licence shall be in duplicate and shall be made to the Commissioner in the Form in Appendix III and shall be accompanied by complete plans, elevations and sections in duplicate of the premises and all erections or buildings thereon drawn correctly to a scale not less than one-eighth of an inch to a foot and a block plan in duplicate on a separate sheet showing the position of such premises in refation to any adjacent premises and the public thoroughfares.
